Section 44 in The UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
44. Power to remove difficulties]()
(I)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in Gazette the make such provisions notinconsistent with the provisions of this Act, as may appear to be necessary for removing difficulties:Provided that no such order shall be made under this section after the expiry of two years from the date of commencement of this Act.(2)Every order made under this section shall be laid, as soon as may be after it is made, before the State Legislature
